Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(5) in Andhra Pradesh Electricity Reform Act, 1998

(5)The Licensee shall duly implement the orders of the Commission, notwithstanding that the licensee any be aggrieved by the order of the Commission and intends to take legal action challenging the orders of the Commission.